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State of Tamilnadu - Section

Section 18 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

18.

The licensee shall provide such sanitary conveniences as may be prescribed on the recommendation of the Health Officer for the exclusive use for persons of each sex according to the scale laid down in Appendix I and shall cause the same to be maintained in good order and sanitary conditions.